Section 4(5) in Jammu and Kashmir Nursing Homes and Clinical Establishments (Registration and Licensing) Act, 1963
(5)The Supervising authority may reject an application if he is satisfied-(a)that the applicant, or any person employed by him at the nursing home or the clinical establishment, is not a fit person, whether by reason of age or otherwise to carry on, or to be employed at, the nursing home or the clinical establishment of such a description as the nursing home or the clinical establishment named in the application ; or(b)that the applicant or the nursing home or the clinical establishment does not fulfill the prescribed conditions; or(c)that the real object of the applicant is to be used, or allow the nursing home or clinical establishment to be used, for unsocial or immoral purposes;(d)that the nursing home, other than the maternity home, is not under the charge of the qualified medical practitioner resident therein and that the nursing of persons received and accommodated therein is not or will not be under the superintendence of a qualified nurse resident therein; or(e)in the case of a maternity home, that such maternity home is not under the charge of a qualified midwife and that the attendance on every women thereon ;(f)that for reasons connected with situation, construction, accommodation, staffing or equipment, the nursing home, or clinical establishment, is not fit to be used for a nursing home or clinical establishment mentioned in the application.
